Section 50C in The Goa, Daman and Diu Public Health Act, 1985
50C. Validity of permit.
(1)A permit granted to operate ambulance van to the applicant shall be valid for a period of five years subject to renewal and fulfilment of condition as prescribed.(2)Every application for renewal of permit shall be made three months before expiry of period as specified in sub-section (1), accompanied by such renewal fee as prescribed.(3)The prescribed authority shall renew the permit if the applicant has fulfilled the requirements as laid down under the rules.(4)If the prescribed authority fails to pass any order within the specified period, the permit shall be deemed to be renewed for further period subject to terms and conditions as specified under the rules.
